Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of West Bengal - Subsection Section 9(2) in The Singur Land Rehabilitation And Development Act, 2011 (2)Every rule made under sub-section (1) shall, as soon as may be after it is made, be laid before the State Legislature.
